SRI ABHILASH AND ORS. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioners/accused Nos.2, 3 and 5 to 14 under Section 438 of Cr.P.C. seeking anticipatory bail, to direct the respondent-police to release the petitioners on bail in the event of their arrest for the offences punishable under Sections 143, 147, 148, 323, 324, 114, 504, 506, 506(2), 354(B) and 307 r/w Section 149 of IPC registered in respondent police station Crime No.139/2017.

(2.) Heard the arguments of the learned counsel appearing for the petitioners and also the learned High Court Government Pleader appearing for the respondent-State.

(3.) Learned counsel for the petitioners during the course of his arguments submitted that allegation of assault is on accused Nos.1 and 4. No such allegations are made against any of the petitioners herein. It is also his submission that accused No.1 has been granted anticipatory bail by the order of this Court and accused No.4 has been granted bail by the learned Sessions Judge. He has also produced the copies of the bail order granted in respect of accused Nos.l and 4.